Section 8 in The Madhya Bharat Small Cause Courts Act, Samvat, 2006
8. Additional Judges.
(1)If the Government so direct there may be appointed, by order in writing, Additional Judge of a Court of Small Causes or of two or more such Courts.(2)An Additional Judge shall discharge such of the functions of the Judge of the Court or Courts as the Judge may assign to him, and in the discharge of those functions shall exercise the same powers as the Judge.(3)When the Judge is absent, the senior Additional Judge may discharge all or any of the functions of the Judge.
